Section 6 in The Bihar State Advocates Welfare Fund Rules, 1984
6. Printing and distribution of stamps.
(1)The stamps shall be printed in such number and at such press as may be decided by the State Government.(2)The State Government shall be the custodian of the stamps and it shall maintain the following records and registers:-I. Register showing the order placed for the printing of stamps.II. Register showing the stock of stamps with the following:-(a)Serial Number(b)Date(c)Opening Stock(d)Receipt(e)Issue(f)BalanceIII. Ledger.IV. Cash Book.V. Receipt Book with inner foil andVI. Such other registers and records as may be directed by the State Government on the recommendation of the Trustee Committee, from time to time.(3)Sale of stamps shall be made by the State Government through the agency as provided in Section 22(4) of the Act.(4)The Advocate General and Law Secretary, Government of Bihar who are members of the Trustee Committee, shall be entitled to inspect the above registers, books and connected papers.(5)The Trustee Committee may take such steps as it thinks fit and propose to prevent or check spurious printing or sale of stamps.
